Sanalkumar vs State Of Kerala
2021 Latest Caselaw 21004 Ker

    B.A.No.7606 of 2021             1




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE SHIRCY V.
  WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                      BAIL APPL. NO. 7606 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMP 827/2021 OF CHIEF JUDICIAL
             MAGISTRATE PATHANAMTHITTA, PATHANAMTHITTA
    (CRIME NO.851 OF 2021 OF PATHANAMTHITTA POLICE STATION)
PETITIONER/2ND ACCUSED:

            SANALKUMAR,
            AGED 37 YEARS
            S/O.KRISHNA PILLAI, KANNANKARA VEEDU, THOTTAVARAN,
            ATTINGAL VILLAGE, CHIRAYINKEEZHU TALUK,
            THIRUVANANTHAPURAM DISTRICT.
            BY ADV M.R.RAJESH(K/000586/1995)


RESPONDENT/COMPLAINANT

            STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA.

OTHER PRESENT:

            SMT. SREEJA.V- SR.PP



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
         B.A.No.7606 of 2021            2




                                    ORDER

The petitioner who is the second accused in Crime No.851 of

2021 of the Pathanamthitta Police Station has been in custody since

30.7.2021.

2. The learned Public Prosecutor on instructions submit that

charge sheet has not been submitted before the jurisdictional court

as investigation of the case is not over. Therefore, this petitioner is

entitled for default bail .

3. Hence the bail application is dismissed with liberty to the

petitioner to move before the trial court if he is entitled for default

bail.

Sd/-

SHIRCY V.

JUDGE smm